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Delhi High Court
Vikas Datika & Ors vs The State Gnctd & Anr on 12 March, 2026
$~80
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 12th March, 2026
+ CRL.M.C. 1816/2026 & CRL.M.A. 7460/2026
VIKAS DATIKA & ORS. .....Petitioner
Through: Mr. Parikshit Mahipal, Advocate
versus
THE STATE GNCTD & ANR. .....Respondent
Through: Mr. Raj Kumar, APP for State/R-1
Mr. Sachin Bansal, Advocate for R-2
along with R-2 in person
ASI Narender Singh, PS Nihal Vihar
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
J U D G M E N T (oral)
1. Petitioners herein seek quashing of FIR No. 537/2024 dated
20.04.2024, registered at police station Nihal Vihar for commission of
offences under Sections 498A/406/34 IPC, along with all consequential
proceedings arising therefrom, on the basis of compromise arrived at between
the parties.
2. The marriage between complainant (respondent No.2 herein) and
petitioner No.1 was solemnized on 12.06.2006, as per Hindu rites and
ceremonies. There is no issue from such wedlock.
3. However, on account of temperamental differences, the parties started
residing separately.
4. On account of such matrimonial discord, a complaint was lodged by
respondent No.2, which resulted into registration of the abovesaid FIR.
5. Charge-sheet has been filed, albeit, charges are yet to be framed.
6. However, parties were referred to Delhi High Court Mediation and
Conciliation Centre and both the parties have come to an amicable solution
and have agreed to part ways in a graceful manner as would be apparent from
Mediation Order dated 02.09.2025.
7. Respondent no. 2 is present in person and she has been duly identified
by investigating officer. She reiterates the terms of settlement as mentioned
in Mediation Order dated 02.09.2025. She submits that there is already a
divorce between them by way of mutual consent and she has already received
an amount of Rs. 12 lacs. As per terms of the settlement, petitioner no. 1 has
agreed to make payment of Rs. 20 lacs in all which she agreed to accept in lieu
of her istridhan, maintenance (present, past and future) and alimony etc. The
balance amount of Rs. 8 lacs has been paid today by way of demand draft
bearing No. 000230 dated 20.02.2026 drawn on HDFC Bank.
8. She has also filed affidavit clearly deposing therein that she does not
want to pursue present FIR and also that she has entered into mediation
settlement on 02.09.2026 with her free wish, desire and without any fear and
pressure etc. from any corner.
9. In view of the settlement arrived at between the parties, continuing with
criminal proceedings would serve no useful purpose, especially, when dispute
does not involve any public interest and is, primarily, private in nature. In any
case, even the complainant does not wish to press any charges against the
petitioners.
10. Accordingly, exercising inherent powers vested in this Court under
Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, it is deemed
appropriate to quash the instant FIR.
11. Consequently, to secure the ends of justice, FIR No. 537/2024 dated
20.04.2024, registered at police station Niahal Vihar for commission of
offences under Sections 498A/406/34 IPC, along with all consequential
proceedings arising therefrom, quashed subject to cost of Rs. 20,000/- to be
deposited with Civil & Sessions Court Stenographers Association, Delhi
(saving Account No. 0613000100079946 IFSC-PUNB0061300, Punjab
National Bank, Gokhle Market Branch, Delhi) within four weeks from today.
Proof of deposit of cost and original affidavits of the parties be submitted
before the learned Trial Court within further two weeks.
12. The petition stands disposed of in aforesaid terms.
13. Aforesaid application also stands disposed of in aforesaid terms.
(MANOJ JAIN)
JUDGE
MARCH 12, 2026/dr/pb
